COURT ARCHIVE

Orissa High Court judgments

32,441 judgments · page 1,121 of 1,623

High Courts12 Oct 1995Allowed

Gajanan Agarwala Vs State of Orissa

Orissa High Court · (1996) CriLJ 655

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 12, 17, 18, 7

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High Courts11 Oct 1995Allowed

Aswini alias Ashoka Kumar Behera Vs State of Orissa

Orissa High Court · (1996) CriLJ 900

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 23, 50

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High Courts11 Oct 1995Allowed

Jugal Kishore Meher Vs Bjaya Kumar Agarwalla

Orissa High Court · (1996) 1 OLR 130

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(3), Order 41 Rule 5(5)

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High Courts27 Sept 1995

Madan Mohan Sahoo and Another Vs State of Orissa

Orissa High Court · (1996) CriLJ 1169

Constitution of India, 1950 — Article 214, 225, 226Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 177, 2, 436, 436(1)Essential Commodities Act, 1955 — Section 7(1)

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High Courts27 Sept 1995Dismissed

Divisional Manager, New India Assurance Co. Ltd., Berhampur Vs Bhagirathi Sabar and Another

Orissa High Court · (1997) ACJ 470 : AIR 1996 Ori 107 : (1996) 81 CLT 344

Motor Vehicles Act, 1939 — Section 110D, 96(2)

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High Courts27 Sept 1995

Hemanta Kumar Patnaik Vs Smt. Basanti Patnaik and Others

Orissa High Court · (1996) 1 OLR 118 : (1995) 1 OLR 118

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Hindu Marriage Act, 1955 — Section 13(1)

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High Courts26 Sept 1995Allowed

Golakha Chandra Bej Vs Gobinda Hari Passoria and Another

Orissa High Court · (1997) 3 LLJ 1168 : (1997) 2 OLR 146

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High Courts26 Sept 1995

Indian Hygiene (Food Craft Division) and Another Vs Employees' State Insurance Corporation and Another

Orissa High Court · (1996) 81 CLT 152 : (1997) 3 LLJ 109

Employees State Insurance Act, 1948 — Section 45A

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High Courts25 Sept 1995Dismissed

Prafulla Kumar Panda Vs Amari Kumari Panda

Orissa High Court · (1996) 1 ALT(Cri) 13 : (1996) 1 CivCC 202 : (1996) 81 CLT 49 : (1996) CriLJ 553 : (1996) 1 DMC 402

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(1)

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High Courts25 Sept 1995Dismissed

Rajkishore Mohapatra and Others Vs State of Orissa and Another

Orissa High Court · (1996) CriLJ 684 : (1995) 2 OLR 578

Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 482

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High Courts25 Sept 1995

Centre of Integrated Development and Research Vs State of Orissa

Orissa High Court · (1996) 1 OLR 1

Constitution of India, 1950 — Article 19(1), 21, 38(2)

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High Courts25 Sept 1995Allowed

Harihar Mohanty and Another Vs Union of India (UOI) and Others

Orissa High Court · (1996) 2 ACC 438 : (1996) ACJ 779 : (1996) 81 CLT 74

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 166Succession Act, 1925 — Section 306

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High Courts25 Sept 1995Allowed

Ramachandra Swain Vs Duryodhan Mohapatra and Others

Orissa High Court · (1996) 81 CLT 139 : (1996) 1 OLR 124

Transfer of Property Act, 1882 — Section 53A

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High Courts20 Sept 1995

Rajani Dei Vs Chairman, Orissa State Electricity Board and Others

Orissa High Court · (1996) ACJ 1146 : (1996) 81 CLT 353

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High Courts19 Sept 1995Allowed

Utkal Automobiles Limited Vs Presiding Officer, Industrial Tribunal and Another

Orissa High Court · (1996) 1 OLR 108 : (1995) 1 OLR 108

Industrial Disputes Act, 1947 — Section 36, 36(1), 36(2)

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High Courts19 Sept 1995Dismissed

Promod Kumar Patra and Others Vs State of Orissa and Others

Orissa High Court · AIR 1996 Ori 66

Constitution of India, 1950 — Article 14

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High Courts19 Sept 1995Allowed

Utkal Automobiles Ltd. Vs Presiding Officer, Industrial Tribunal and Another

Orissa High Court · (1998) 3 LLJ 703

Industrial Disputes Act, 1947 — Section 36(1), 36(2)

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High Courts19 Sept 1995Dismissed

Raghunath Patnaik Vs State Bank of India and Others

Orissa High Court · (1996) 81 CLT 55 : (1997) 3 LLJ 107

Constitution of India, 1950 — Article 226

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High Courts19 Sept 1995

B. Deenanath Vs Vice-Chancellor, Berhampur University and Others

Orissa High Court · (1996) 81 CLT 58 : (1995) 2 OLR 647

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High Courts18 Sept 1995Allowed

Narain Extractions Private Limited Vs P.C. Mishra, Food Inspector

Orissa High Court · (1996) CriLJ 736 : (1995) 2 OLR 535

Prevention of Food Adulteration Act, 1954 — Section 16, 17

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